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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in Damodar Valley Corporation Act, 1948

(2)The rates at which such water shall be supplied by the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Government to the cultivators and other consumers shall be fixed by thai Government after consultation with the Corporation.